Stephen Doss vs The State Rep. By
2021 Latest Caselaw 17807 Mad

                                            Crl.O.P.No.26416 of 2015

          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATE:31.08.2021

                                 CORAM

           THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN

                        Crl.O.P.No.26416 of 2015
                                   and
                         M.P.Nos.1 & 2 of 2015

1.Stephen Doss
2.Mercy
3.Prabakar
4.Ramesh                                               ...Petitioners
                                   vs.

1.The State Rep. by
  The Inspector of Police,
  Uthangarai Police Station,
  Krishnagiri.

2.Venkatesan,                                          ...Respondents



      Criminal Original Petition filed under Section 482 Cr.P.C. to call
for the records and quash all the proceedings in C.C.No.110 of 2013
on the file of District Munsif cum Judicial Magistrate,Uthangarai.


      For Petitioners   : Mr.B.Vasudevan

      For Respondents : Mr.E.Raj Thilak,
                        Government Advocate (Crl. Side)
                                           Crl.O.P.No.26416 of 2015

                                                   C.V.KARTHIKEYAN, J.



                                                                    ssk.
                                ORDER

It is informed by Mr.Raj Thilak, learned Government Advocate

(Criminal Side) that A1 to A4 in C.C.No.110 of 2013, who are the

petitioners herein were acquitted of all the charges by judgment dated

29.11.2017 by the learned Judicial Magistrate, Uthangarai.

2. Therefore, nothing survives in the present Criminal Original

Petition and it is closed. The connected Miscellaneous Petitions are also

closed.

31.08.2021.

Index: Yes/No.

ssk.

To

1. District Munsif cum Judicial Magistrate, Uthangarai.

2. The Inspector of Police, Uthangarai Police Station, Krishnagiri.

Crl.O.P.No.26416 of 2015 and M.P.Nos.1 & 2 of 2015